Calcutta High Court (Appellete Side)
9B(Ii) Of The Indian Explosive Act vs In Re : Julfikar Goni @ Md. Julfikar Ali ... on 26 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
26.11.2025 IN THE HIGH COURT AT CALCUTTA Item No.212 CRIMINAL MISCELLANEOUS JURISDICTION Ct.No.35 dc.
Allowed C.R.M. (M) 2228 of 2025 In Re : An Application for bail under Section 439 of the Code of Criminal Procedure, 1973 corresponding to Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with Amdanga Police Station Case No. 388 of 2018 dated 29.08.2018 under Sections 147/148/149/427/326/302/201/120B of the Indian Penal Code read with Sections 25/27 of the Arms Act and Section 9B(ii) of the Indian Explosive Act.
And In Re : Julfikar Goni @ Md. Julfikar Ali and another ... Petitioners.
Mr. Parthapratim Das, Mr. Monajit Chakraborti ... For the Petitioners.
Mr. Avishek Sinha, Ms. Smita Saha ... For the State.
Learned advocate appearing for the petitioners submits that the petitioners are in custody for 134 days and 49 persons have been made accused in the present case and out of them, 36 accused persons are on bail. It has been submitted that the present petitioners are similarly situated as other accused persons who have been granted bail.
Learned advocate appearing for the State, on the other hand, opposes the prayer for bail, but is unable to rebut so far as the situational parity of the present petitioners with other accused persons are concerned.
In view of the aforesaid, I am inclined to release the petitioners on bail. As such, the prayer for bail of the petitioners is allowed.
2Accordingly, the petitioners viz., 1. Julfikar Goni @ Md. Julfikar Ali and 2. Ketab Ali @ Ketab Ali Mondal shall be released on bail upon furnishing bond of Rs.20,000/- each, with two sureties of Rs.10,000/- each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Barasat.
If on bail, the petitioners shall be physically present on each and every date so fixed by the learned Court in seisin of the present case and shall not leave the jurisdiction of the district of North 24-Parganas without the leave of the learned Court in seisin of the case.
The application for bail, being CRM (M) 2228 of 2025, is, thus, disposed of.
All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)